JOSHI VIVEKKUMAR ASHOKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Himanshu Patel, learned Assistant Government Pleader, waives service of notice of rule on behalf of the first respondent, Mr. Dipen Desai, learned advocate waives service of notice of rule on behalf of the second respondent and Mr. B. P. Gupta, learned advocate waives service of notice of rule on behalf of the third respondent.

(2.) HAVING regard to the facts of the case and with the consent of the learned counsel for the respective parties, the matter is taken up for final hearing today.

(3.) BY this petition under Article 226 of the Constitution of India, the petitioner seeks a direction to the third respondent - J. M. Sambva Institute of Engineering and Technology, Botad, to issue "No Objection Certificate" in consonance with the guidelines issued by the second respondent - Gujarat Technological University and to grant permission to the petitioner to transfer from the third respondent college to the transferee college viz., Arun Muchhala Engineering College, Dhari, District Amreli.